KANAILAL SARDAR Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Appellants have assailed the judgement and order dated August 18, 2023 passed in WPA 23964 of 2014. By the impugned judgement and order, the learned Single Judge has dismissed the writ petition of the appellants seeking regularisation of their services.

(2.) Learned senior advocate appearing for the appellants has contended that, the appellants were engaged by a contractor for the purpose of discharging duties of the respondent. He has pointed out that, both salary as well as bonuses were paid to the appellants by the respondent. He has referred to documents to show that the list of employees engaged by the respondent had been acknowledged by the respondent.

(3.) Learned senior advocate appearing for the appellants has contended that, the so-called contractor engaged by the respondent and under whom, the employment of the appellants were shown, has been acknowledged by the respondent itself to be non-existent. In this regard, he has referred to inter office memo of the respondent dated June 21, 2017, where, the respondent acknowledged that the contractor was a nonentity. He has also referred to documents to show that, salary as well as bonuses had been paid by the respondent directly to the appellants.